Section 23(2) in Assam Land Revenue Re-Assessment Act, 1936
(2)The settlement-holder may, within thirty days of any decision under sub-section (1), appeal to the Settlement Officer, or to any Additional Settlement Officer that may he appointed by the [State] [Substituted for the word 'Provincial' by] Government for the purpose of this section, who shall decide tie correct classification after local inquiry. The order of the Settlement Officer or Additional Settlement Officer shall subject to the provisions of section 1 of the Regulation, be final.
